- (1.) HEARD learned counsel for the parties.
(2.) THE petitioner in this writ petition has prayed for a direction to the respondents to fix his final pension on the basis of the last pay drawn by him as Assistant Teacher In charge Head Master and also to pay full pension amount with admitted benefits, dearness allowance, etc. Facts of the case of the petitioner, in brief is as follows :
(3.) THE petitioner was appointed as Assistant Teacher in a Primary School on 14.2.1963 and he superannuated from service with effect from 30.9.2004 while posted as In charge Head Master of Middle School, Arey. Prior to his retirement, he was granted the pay scale of Rs. 5500 -9000/ - and together with amount of dearness allowance etc. he used to draw salary of Rs. 12,713/ - per month which was the last pay drawn by him. Upon his retirement, he had submitted the requisite papers for computation of his pension and other retiral benefits. The concerned authorities of the respondents had forwarded his service book along with his pension papers and the proposal for final sanction of pension to the office of the Accountant General, (respondent 4) on 18.6.2005. However, the service book together with pension papers were returned by the office of the respondent no. 4 with certain queries asking for re -submission of the same after making clarification on the objections raised.;